KUSUM GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition, filed under Section 482 of the Code of Civil Procedure is, for the issuance of necessary and appropriate directions to the respondents to take immediate action in case FIR No. 383 dated 13.10.2005, under Sections 376/342/506/34 of the Indian Penal Code and 25/27/54/59 of Arms Act, registered at Police Station Sector 7, Faridabad.

(2.) COUNSEL for the State of Haryana submits, on the basis of a communication No. 4230-33/SVB/GGN dated 10.12.2005, addressed by the Superintendent of Police, State Vigilance Bureau, Gurgaon to the Director, State Vigilance Bureau, Haryana, Panchkula, that she has taken up the investigation/inquiry into the aforementioned case.

(3.) WITHOUT expressing any opinion on the merits of the present controversy and in view of the statement of counsel for the State of Haryana, the Superintendent of Police, State Vigilance Bureau, Gurgaon, shall make every endeavour to conclude the investigation, within a period of three months from today, in accordance with law. The present petition is disposed of with the above direction. Petition allowed.